L. S. SHARMA Vs. RAI BARELI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 12.09.2014 of the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow ('the State Commission') in FA no. 1865 of 2010.

(2.) Heard the learned counsel for the petitioner/ complainant. He states that the District Forum has passed the final order in the complaint after considering the argument of both the parties on 25.04.1998. The opposite party submitted a recall application to the District Forum. The District Forum vide its order date 18.05.1998 passed another order confirming its earlier order. This order was challenged before the State Commission vide appeal number 1374 of 1998. The State Commission allowed the appeal vide its order dated 17.03.2006 and gave opportunity to the respondents for challenging the impugned order dated 25.04.1998 as fresh before the State Commission. The respondent challenged this order by filing a revision petition no.2817 of 2006 before this Commission. This Commission also dismissed the revision petition vide order dated 21.09.2010 but in the interest of justice granted a specific 30 days' time for challenging the order dated 25.04.1998 passed by the District Forum. The respondent then filed an appeal before the State Commission though with the delay of 14 days and the State Commission condoned the delay and remanded the matter to the District Forum vide its order dated 18.12.2013. The petitioner then challenged the order dated 18.12.2013 by way of revision petition no.1494 of 2014 before this Commission and the revision petition was allowed by this Commission vide order dated 27.05.2014 by giving a specific direction to the State Commission. The State Commission allowed the appeal and set aside the order of the District Forum as well as dismissed the complaint vide order dated 12.09.2014.

(3.) Hence, the present revision petition.